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State of Bihar - Section

Section 20 in Bihar and Orissa Excise Rules, 1919

20.

(1)Country spirit may be imported only with the permission of the Excise Commissioner, and under a bond for the payment of excise duly, and by-
(a)a person to whom an (exclusive privilege for the supply or sale of such spirit has been granted under Section 22, or
(b)a licensed wholesale dealer in country spirit.
(2)Rules 8 to 10 shall apply to such imports.Export of Country Spirit